Delhi High Court - Orders
Tejang Chakma vs Bijay Ranjan Chakma And Anr on 30 April, 2026
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 54/2026, CM APPL. 11598/2026 and CM APPL. 11599/2026
TEJANG CHAKMA .....Appellant
Through: Counsel through V.C., appearance not
given
versus
BIJAY RANJAN CHAKMA AND ANR .....Respondents
Through: None
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 30.04.2026
1. Learned counsel for the appellant seeks an adjournment on the ground that the arguing counsel is not available today.
2. List on 16.07.2026.
MANOJ KUMAR OHRI, J APRIL 30, 2026 na This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/05/2026 at 21:44:55